Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013

(1)When a post in the service is directed to be filled by appointing a member of any other service, the Appointing Authority shall, in consultation with the appointing authority concerned, make appointment thereto from amongst the employees eligible for the post.